(1)Where costs are awarded to party in any proceeding, the amount of the pleaders' fee to be taxed in the bill of costs as recoverable by such party, if represented by from a pleader from his adversary, shall be computed in accordance with the rules in Schedule III unless such fee has been settled under the provisions of section [3 of the Legal Practitioners (Fees) Act, 1926] [These words and figures were substituted for the figures '17' by Bombay 11 of 1928, Section 2. First Schedule.] for a lesser amount in which case no more than such lesser amount shall be recoverable.(2)Nothing contained in sub-section (1) of this section or in section 20 shall apply to fees payable to pleaders in the Court of Small Causes of Bombay.
